Section 23 in The Displaced Persons (Debts Adjustment) Act, 1951
23. Simplified procedure in certain cases.
In the determination of any individual debt which does not exceed five thousand rupees,--(a)it shall not be necessary for the Tribunal to take down the evidence of the witnesses in writing at length but the Tribunal, as the examination of each witness proceeds, shall make a memorandum of the substance of what he deposes and such memorandum shall be written and signed by the Tribunal and shall form part of the record;(b)the decision of the Tribunal need not contain more than the points for determination and the decision thereon.
